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[Cites 0, Cited by 3] [Section 43] [Entire Act]

State of West Bengal - Subsection

Section 43(1) in The West Bengal Premises Tenancy Act, 1997

(1)An appeal shall lie from a final order of the Controller to such Tribunal as the State Legislature may, by law, provide:Provided that until a Tribunal is so provided, an appeal from the final order of the Controller shall lie to the High Court.